Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 136] [Entire Act] State of Punjab - Subsection Section 136(3) in The Punjab Panchayati Raj Act, 1994 (3)Each Standing Committee shall be entitled to require attendance at its meetings any officer of the Panchayat Samiti who is connected with the work of the Standing Committee.
